Electricity Act, 2003

112. Composition of Appellate Tribunal.-

1.      The Appellate Tribunal shall consist of a Chairperson and three other Members.

2.      Subject to the provisions of this Act,--

a.      the jurisdiction of the Appellate Tribunal may be exercised by Benches thereof;

b.     a Bench may be constituted by the Chairperson of the Appellate Tribunal with two or more Members of the Appellate Tribunal as the Chairperson of the Appellate Tribunal may deem fit:

Provided that every Bench constituted under this clause shall include at least one Judicial Member and one Technical Member;

a.     

b.     

c.      the Benches of the Appellate Tribunal shall ordinarily sit at Delhi and such other places as the Central Government may, in consultation with the Chairperson of the Appellate Tribunal, notify;

d.     the Central Government shall notify the areas in relation to which each Bench of the Appellate Tribunal may exercise jurisdiction.

1.     

2.     

3.      Notwithstanding anything contained in sub-section (2), the Chairperson of the Appellate Tribunal may transfer a Member of the Appellate Tribunal from one Bench to another Bench.

Explanation:- For the purposes of this Chapter,--

      i.         "Judicial Member" means a Member of the Appellate Tribunal appointed as such under sub-clause (i) of clause (b) of sub-section (1) of section 113, and includes the Chairperson of the Appellate Tribunal;

     ii.         "Technical Member" means a Member of the Appellate Tribunal appointed as such under sub-clause (ii) or sub-clause (iii) of clause (b) of sub-section (1) of section 113.